The Calcutta High Court Bench comprising Chief Justice Prakash Srivastava and Justice I. P Mukherjee in the matter of Shri Adhir Ranjan Chowdhary v. State of West Bengal was informed by the CBI counsel that both CBI and ED were ready to probe the matter of Metro Dairy Scam.
Background of the Plea
This PIL was filed by Shri Adhir Ranjan Chowdhary, West Bengal Congress President alleging that there was a lack of Transparency in the system of the West Bengal Government during the sale of 47% of its stake in Metro Dairy to Private Dairy organisation Keventer Agro Ltd. in the year 2017 for Rs 85 Crore. It was also reported that in the year 2017 that a Singapore based company had brought Metro Dairy's 15% share at a higher price lot i.e 135 Crore.
It was alleged by Chowdhary that the government, which was set up by Public money had suffered a heavy loss of Rs. 500 crore by selling its metro dairy's stake to Keventer at a low price.
Order of the Court
The Court in its order recorded that,
“Learned counsel for the petitioner prays for a short time to correct the description of respondent No.13 as it has been stated by learned counsel for respondent No.13 that description is incorrect. He has also assured that he will furnish the correct description of the said respondent to the learned counsel for the petitioner within three days.”
“Learned counsel for the respondent Nos. 14 and 15 has submitted that no affidavit-in-opposition on behalf of the said respondents is required as the said respondents have no objection if ultimately this Court reaches to the conclusion that the matter is required to be investigated by the CBI.”
“Learned counsel for the respondent No.10 submits that on the basis of some subsequent development, he is required to file an additional affidavit.”
“Learned counsel for the respondent No.4 also submitted that no affidavit-in-opposition by the said respondent is required as in the writ petition there is no allegation against the said respondent”.
Accordingly, the matter is listed to be heard on 16th December 2021.
Case Details
Case Title: Shri Adhir Ranjan Chowdhury v. State of West Bengal
Bench: CJI Prakash Shrivastava, J. I. P. Mukerji
Read Order@LatestLaws.com
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